Section 8(4) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(4)The Karyakarini Samiti shall, after placing the matter before the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005.], communicate to the State Government through the Upa-Kulapati such action, if any, as has been taken or may be proposed to be taken upon the results of the inspection or enquiry. Such communication shall be submitted within such time as the State Government may direct.
